N.NARAYANASWAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THERE are two writ petitions listed before this Court. W.P.No.30061/2005 was filed by the petitioners in this writ petition for issuance of a writ of Mandamus directing the respondents to continue to pay the retirement benefits to the petitioners under the Employees Pension Scheme, 1995 under the Employees Provident Fund and Miscellaneous Provisions Act, 1952 which they were receiving prior to the stoppage and pay the arrears of pension with 18% interest from the dates of stoppage.

(2.) THE same prayer to quash the condition in para 7(a) in G.O.Ms.No.110, Transport Department, dated 06.06.2002 as illegal with the further direction to the first respondent-the Secretary to Government, Transport Department, to pay family pension to the petitioner from 29.8.2002 without prejudice to the right of getting the family pension under Employees Provident Fund Pension Scheme, 1995 was already considered by this Court in Writ Appeal No.1246/2009. It is relevant to extract paragraphs 16, 17, 18 and 21 of the judgment in W.A.No.1246/2009 dated 18.8.2010 and the same are as follows:

(3.) ACCORDINGLY , W.P.Nos.30061/2005 and 31276/2005 are disposed of. No costs.